Indira Purohit @ Indu vs Aditya Sharma ...
2023 Latest Caselaw 8081 Raj

[2023:RJ-JD:33124]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Revision Petition No. 188/2023

Indira Purohit @ Indu W/o Dr. Aditya Sharma, Aged About 39 Years, D/o Late Shri Shanker Purohit, By Caste Brahmin Resident Of Aacharyon Ki Ghati, Bikaner (Rajasthan)

----Petitioner Versus Aditya Sharma S/o Shri Dr. D.k. Sharma, By Caste Brahmin Resident Of 136, Himmat Nagar, Tonk Road, Jaipur (Rajasthan)

----Respondent

For Petitioner(s) : Mr. Suresh Shrmali Mr. Rishabh Shrimali

HON'BLE MS. JUSTICE REKHA BORANA

Judgment

06/10/2023

1. Admittedly, the order impugned in the present revision

petition has been passed by the Family Court.

2. In view of Section 19(6) of the Family Courts Act, 1984, the

order impugned can be assailed only before a Division Bench of

this Court. In view of the aforesaid provision of law, learned

counsel for the petitioner sought permission to withdraw the

present revision petition with liberty to file afresh before the

Division Bench.

3. The permission as sought for is granted.

4. The present revision petition is hence, dismissed as

withdrawn with the liberty as prayed for.

5. Stay petition and all pending applications, if any, also stand

dismissed.

[2023:RJ-JD:33124] (2 of 2) [CR-188/2023]

6. The certified copy of the order impugned as filed in the

present revision petition be returned to learned counsel for the

petitioner on a photocopy of the same being filed and an

application being moved for the purpose after keeping photocopy

of the same on record.

(REKHA BORANA),J

156-KashishS/-

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